ANITA JAIN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) BOTH the learned counsel for the parties submit that the controversy involved in the present writ petition is squarely covered by a recent decision of this Court in the case of Smt. Mamta Jain Vs. State of Rajasthan & Ors. reported in 2013 (1) CDR 587 (Raj.) whereby the aforesaid writ petition was disposed of following the order passed by this Court in SBCWP No.8830/2011- Meenakshi Metacas (P) Ltd. Vs. State of Rajasthan & Ors., decided on 07.02.2013, wherein it has been held as under: -